Jyoti Yadav vs Kendriya Vidyalaya Sangathan (HQ) & Others

L. Narasimha Reddy, J

The applicant was appointed as Primary Teacher in the Kendriya Vidyalaya (KV) establishment, in 2014. She was posted in an institution at

Jhalawar (Rajasthan). The applicant submitted a representation dated 29.06.2020 with a request to transfer her to an institution at KV Bhakli or to the

one at KV Rewari. Her grievance is that the respondents have not considered her request and that, there is a vacant post in the institution at Rewari.

This OA is filed with a prayer to direct the respondents to post her in the institution at KV Bhakli.

The applicant states that ever since her appointment, she is working at Jhalawar and that her husband is working in the Food Corporation of India

and is posted at Rewari. She made a representation on 29.06.2020 in this behalf. Her grievance is that no steps have been taken thereon.

Heard Shri Vipul Diwakar, learned counsel for the applicant and Shri S. Rajappa, learned counsel for the respondents, at the stage of admission,

through video conferencing.

The respondents have their own transfer policy guidelines to be followed in the context of making periodical or other transfers and postings. The

question as to whether the applicant is entitled to be posted at the place chosen by herneeds to be examined by the respondents. It cannot be said that

there was any undue delay on the part of the respondents in dealing with the representation submitted by the applicant. At the same time the applicant

needs to be informed of the nature of the action taken on her representation at the earliest.

Therefore, we dispose of the OA directing the respondents to pass orders on the representation dated 29.06.2020 submitted by the applicant within

a period of four weeks from the date of receipt a copy of this order. There shall be no order as to costs.